Karnataka High Court
United India Insurance Company Limited vs Smt Shivamma on 16 February, 2012
Bench: K.L.Manjunath, K.Govindarajulu
.....§\\\\\§\\%.-V§§§§§§~§§ \$&\\®s ............H."....§ii§\\\\\§Q\\\\\\§".".~v~ arriveci at by the Commissioner anti the f5;£C{{}}" appiiéagi just 32% ;3r<>p€r'?
5. 2X3 stafsd supra, ihere was no §r0pe/I' {%.<3ii~:/~:':<:é::f~.1,;"a;'§~§€é;
by the appéifiami in the statement <>::TA_i>bk;§-<3r: ii;::3::zs§"
him. Or: perusai of the siatsmésfi sf the Insurance Company it is {fie the case 3f the appefiarm: and new reiying upan the FIR lo:(ig\'2 fi: b},;* jvyéfliness, an attsznpi is mgdg is contend that there We are uriabié '$9 accepé -- 'becausé Whai is rsquirssd :0 iR?i'§f1€SS is 1}: §"€gf&§?Ti§ 'iV@ *fi:.h€ Ié3,is.:;'€ Qfiééize acciiésiii, ::>:{' asCi§€n*:. QR ;f'1f§€5£E.8:1i _ CQE§?: f&i§?_i 21% {ha dsiails in regard it: the manr,a§i'"--.m £iC{T§§§3fi'L O{?s:'3'L§I'§"€d. The peiéae 8§":{3§' §21vé3§.i:_駧:,i'@:: héésiffi ffiésd 5; Chssgs shag? §§;:&if:;~i~§{ tiff aiéféhs k}::€§; an ihe 3_i_§:"{;zm§ éihaf; 31$ "i::::}%<: §f}"i€ vééhicie '*"i;>m 9 an its reverse fiiracéion. As {ha 801} was E90343; heap_.:;>f $01} feié an the, we:)1'kmr3:1 while leading this "fharefésrag i'§:<3:/we Wsighé has *:e::: be §iV€}""§ is £123:
sheaf 'than the FIR' in 'ihé §:i1"Cu:n$£2§n':é€'::,. 'f:§:*'3t :0 be answared against the app¢i£ani::7,__ T A ' K In regard is the agé Gf the thfi widaw sf S16 de::€as<:d TUSEEC Lady. Tbs PM rapori. Cieariy $h:§:.z:5;v:.i£f:€ as 3% years. to ihfi' medical sf an inneceni fiiiéfirats 'heid thaéi E328 fi€C€8.SE§ was 3%? yea.r's:,_ " ;?;Cv{:a::.° {2V§'::~g§§_.;V five h8;¥€ is E19353 that $16 {aster ag_:pi1i€.fi i:<1 tE:.e izzsfeanl: €EtS€ is in aatcsyfiance wiih 233$ .'f§?:2r§fi:;s:<:'§.4€:::e::2p€nsai::i<3n $255, ' "8, A§¥:;s0§a; i:/he §I::::o2%:r1€ is czgrzcsrmsd, 'Q1553 :::i21§,:n3.::*{$ " Cf":::;_:€2"a§ €aé::sé?{:§*§€a§i;3z* siaiéé in {$19 peiiiéaa tfnai the §::.9A'<:.32£:s-e:'3§5 21:53.3 §ge¥;:i§:"2g em §E'§{'Tt(}§§5§{§ (sf Rs.<§QE}Sf~ gags?' %/5"
IO rzianthfi R\?\:'.E has afise stated in her s:t:"~3>ss--e3><:«:::21in22.*£:§<:__>::
{hat far some time: her' husbami was ggatsizzg but 92*: :*€a<:ii:';g§ 'ii§"i€ e§::ir:: §€§3GSI§'§§«i>§'é, 35$ * admifieé i;h3,ti {T211 the? dais a::sf the 21¢:.€;i{§é:'f'§:§ was getting RSQQQQ/~ per monéh. }Z:;
when the 0W"I}€§' 9f the vshicie-.__}":~::;$ :'1éi__ «:i§.§;3z;fé~3.é""'£3:§€ wages payabls to the de<:5feas¢d:;"' u3;ppa11z:t'r:.. sauna? éispuié: ihrs: VV8.g€S. g{£CCGI'i'Vdif§g1}?.%wV:"'s?x}'€__Q'i7I_VSX?£f£:;~£7 the game against the app$1.E3f:fE;'.
9 Ens0fa:_j_.as :}:::€r3_si Es' 'C¢s§3{:e}:':1ed. in Viexxg sf {he Eaw laid éiywlfi Ceziri in ?£:LZ%%.J '$3, DSJESEGNAEQ Lga3:»1;%;::$:%;1a:éfi<zj;?§,'5R; NEKRTC repartfid m 'QSEG '~:2.85§ , mtsreaé '$33 is be CGZf§}§§li{€d :';a§:;$ dais sf award and ficsé, {ram 3@ (iays {E933 .:3f ::.§1;if:' accidéat. kt: ihe :*°€s3:1Et éhe apgézafi is a,§%:j:v§:51.a§:3 §3;':: zteiiiirmiizgg ihé: {}§§€?}," sf fig:
4AC{;::fi§%:':«§$§0§2s:* §fiSG§&§' as Sis': cguaztgtggm i3 C@{';{7i€'§"1'1€'j€§_§ ("*2 .» E '$0 H{)'iV13'J<fff, the :n?A€:'€>st is; mgéiiifiezi réS§:'iCt,:r:g§ the izztersai pagrabia fmrn 30 :1 guys ffQI'};3 ':h€ {Eats 9? ihs: {:s~:x:i€4z1 :«:;n::::r:1'::%: in depasii 'i;§a1::3f6rre3::i $5; ¥;;':1€ {3<>m::%'§_é:si:3Tti: ér."' ______ .
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